Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Odisha - Subsection Section 30(3) in The Orissa Urban Police Act, 2003 (3)The Commissioner may, by notification publicly promulgated, prohibit any assembly or procession whenever and for such time as he considers to be necessary for the preservation of public order.
